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State of Tamilnadu - Section

Section 13 in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011

13. Maintenance of register.

- A register in Form V shall be maintained by the District Collector with regard to grant or rejection of permission for erection of digital banners or placards.Form I[See Rule 3(1) of the Tamil Nadu Urban Local Bodies (Permission for Erection of Digital Banners and Placards) Rules, 2011.]Application for Permission to Erect Digital Banners/ Placards within..............................Police Station Limits of Municipal Corporation/ Municipality/ Town Panchayat(Separate Application shall be submitted for each Police Station limit)
(1) Name, address and contact details of the applicant :  
  Mobile Phone Number :  
  Land line Phone Number :  
  Email I.D. :  
(2) Number of days for which permission is soughtfor (not exceeding six days) :  
  Dates for which permission is sought for :  
  [Please specify the date(s)] :  
(3) Nature of the materials to be used for thedigital banner/ placard :  
(4) Purpose of the erection of digitalbanners/ placards (indicate whether it is forpolitical/ social/ religious/ cultural/ commercial/ other purpose) :  
(5) Gist of the contents of the proposed digitalbanners/ placards (in not more than 200 words) (To be enclosedseparately) :  
(6) (a) Are you proposing to erect digital bannersor placards, in the road margin, in a road having sufficientmedian space to display digital banners or placards? :  
  (b) Are you proposing to erect digital bannersin a road having width of less than 10 feet ? :  
  (c) Are you proposing to erect digital bannersof the size of 15 feet (height) and 24 feet (width) in a roadhaving width above 100 feet ? :  
  (d) Are you proposing to erect digital bannersabove the size of 12 feet (height) and 20 feet (width) in a roadhaving width between 60-100 feet? :  
  (e) Are you proposing to erect digital bannerabove the size of 10 feet (height) and 16 feet (width) in a roadhaving width between 40-60 feet ? :  
  (f) Are you proposing to erect digital bannerabove the size of 8 feet (height) and 5 feet (width) in a roadhaving width between 20-40 feet ? :  
  (g) Are you proposing to erect digital banner ina road having width between 10-20 feet ? :  
  (h) Are you proposing to erect digital banner incentre median of the road ? :  
  (i) Are you proposing to erect placard above thesize of 4 feet (height) and 2.5 feet (width) in centre median ofthe road ? :  
  (j) Are you proposing to erect placard above thesize of 3 feet (height) and 2.5 feet (width) in a road havingwidth between 10-20 feet? :  
  (k) Are you proposing to erect placard above thesize of 4 feet (height) and 2.5 feet (width) in a road havingwidth between 20-40 feet ? :  
  (l) Are you proposing to erect placard above thesize of 5 feet (height) and 3 feet (width) in a road having widthbetween 40-60 feet ? :  
  (m) Are you proposing to erect placard above thesize of 6 feet (height) and 3 feet (width) in a road having widthbetween 60-100 feet? :  
  (n) Are you proposing to erect placard above thesize of 7 feet (height) and 3.5 feet (width) in a road havingwidth above 100 feet? :  
  (o) Are you proposing to erect placards abovethe size of 8 feet (height) and 4 feet (width) in the road margin? :  
  (p) Are you proposing to erect different sizesof digital banners or placards in a single road ? :  
  (q) Are you proposing to erect digital bannersor placards on both sides of roads with a foot path of less thanten feet width? :  
  (r) Are you proposing to erect digital bannersor placards in a road with no separate footpath, where even tenfeet width is not available between the road margin and proposeddigital banners or placards ? :  
  (s) Are you proposing to erect digital bannersor placards across the foot path? :  
  (t) Are you proposing to erect digital bannersor placards parallel in the median? :  
  (u) Are you proposing to erect digital bannersor placards with less than ten metres gap between the twoadjacent digital banners or placards ? :  
  (v) Are you proposing to erect digital bannersor placards in a road with width between 10 feet and 50 feet, onboth the sides of road margins ? :  
  (w) Are you, proposing to erect digital bannersor placards on the carriage way of the road or foot path and noton the earthen surface at the end of the road ? :  
  (x) Are you proposing to erect digital bannersor placards in front of educational institutions, places ofworship and hospitals with inpatient treatment facility? :  
  (y) Are you proposing to erect digital bannersor placards in the comers of road or street junctions, up to adistance of 100 metres on either sides of the junction includingthe junctions and traffic islands? :  
  (z) Are you proposing to erect digital bannersor placards in front of notified monuments/ statues and otherplaces of tourist importance ? :  
(7) (a) Total number of digital banners proposed tobe erected. :  
  (b) Total number of placards proposed to beerected. :  
  (c) Total number of roads covered by thisapplication. :  
(8) Indicate whether the following documents havebeen enclosed with the Application :  
  (i) Original permission fee (non-refundable)challan paid in Corporation/ Municipality/ Town Panchayat (indicatethe total permission fee paid (Rs.), Challan Number and Date) : Yes/ No
  (ii) Original deposit (refundable) challan paidin Corporation/ Municipality/ Town Panchayat (indicate totaldeposit paid (Rs.), Challan Number and Date) : Yes/ No
  (iii) No Objection Certificate(s) for the landor building on which the digital banners or placards are to beerected : Yes/ No
  (indicate the owner and the authority who hasgiven no objection certificate) : Yes/ No
  (iv) No Objection Certificate from the StationHouse Officer of the concerned Police Station : Yes/ No
  (v) A topo sketch of the roads/ streetsindicating the proposed approximate points of erection of thedigital banners or placards : Yes/ No
Undertaking by the ApplicantI, ..............., am aware of the provisions of the Chennai City Municipal Corporation Act, 1919/ Tamil Nadu District Municipalities Act, 1920/ Madurai City Municipal Corporation Act, 1971/ Coimbatore City Municipal Corporation Act, 1981/ and related Corporation Acts as the case may be, (as applicable) and the Tamil Nadu Urban Local Bodies (Permission for Erection of Digital Banners and Placards) Rules, 2011.I undertake that no obscene or objectionable matter will be displayed in the digital banners or placards. I am aware that action will be initialed against me for any such violation.I also undertake that I will not cause any damage to the road or public properties while erecting and the removing digital banners or placards. I am aware that the entire amount paid as deposit in this regard will be forfeited, if any damage is caused to the roads or public properties. I also agree to pay the additional compensation amount towards the damage caused to the roads or public properties, if the value of the damage exceeds the deposit amount. I am also aware that the entire deposit amount will be forfeited, if any violation is noticed in the erection of digital banners or placards.I also undertake to remove the digital banners or placards on the last date of permission and dispose them safely without causing any hazard to the health or environment.I request you to accord permission for erection of digital banners/ placards. List of enclosures: